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[Cites 0, Cited by 9] [Entire Act]

State of Odisha - Section

Section 54 in The Orissa Hindu Religious Endowments Act, 1951

54. Removal of Executive Officer.

- [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] may, for good and sufficient causes, suspend, remove or dismiss the Executive Officer in the prescribed manner.